The Division Bench of the Kerala High Court, comprising Justice Anil K. Narendran and Justice Kauser Edappagath in the case of Dhisha v. Union of India & Ors. has instructed the petitioner application to implead the Malabar Devaswom Board in the petition seeking a ban on children's participation in 'Thee Chamundi Theyyam’.
The petitioner has filed a PIL seeking a ban on children's participation in 'Thee Chamundi Theyyam'.
The Bench expounded that “The petitioner to file an application to implead the Malabar Devaswom Board, represented by its secretary and also the hereditary trustee/trustee board of the temple in question as additional respondents.”
The Court listed the matter on May 22, 2023.
Case Details
Case:- WP(C) NO. 15800 OF 2023(S)
Petitioner:- Dhisha
Respondent:- Union of India & Ors.
Judge: Justice Anil K. Narendran and Justice Kauser Edappagath
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